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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Bhopal State - Subsection

Section 48(2)(a) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(a)the agricultural year from which the land has been recorded as his Khud-kasht in the Land Records;